KULDEEP Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) On 30/6/2021 while rejecting the first bail application in this case, this Court had passed orders that have already been extracted in the order dtd. 2/3/2022 passed in the present bail application. The personal affidavit dtd. 9/3/2022 filed by Mukul Goel, Director General of Police, Uttar Pradesh does not at all comply with the orders passed on 2/3/2022 or the earlier order dtd. 30/6/2021.

(2.) A reading of the personal affidavit filed by the Director General of Police shows as if it were a report submitted to some government agency or an academic body about steps taken generally regarding the law and order problem. The Director General of Police does not say even a word about what he had done in compliance with the orders of this Court dtd. 30/6/2021, in that, that there is no reference to that order; secondly there is no mention of any circular being issued by the Director General of Police to the District Superintendents of Police in compliance with this Court's order dtd. 30/6/2021; and lastly, there are no particulars with any material mentioned about what the Director General of Police has done to strongly curtail the activities of cheats who constantly calls up citizens with fake offer of lotteries and prizes in order to rob them of their hard-earned money.

(3.) The requisite personal affidavit now shall be filed by the Director General of Police within a week and in all events by 28/4/2022.